14. Filling of vacancies in the office of Commissioners.-
(1)Every vacancy in the office of an elected Commissioner or of a Commissioner appointed by name caused by the expiration of the term of office of such Commissioner shall be filled by election or appointment, as the case may be, within one month immediately preceding the date of expiration of such term.(2)Every vacancy in the office of a Commissioner appointed by the Central Government by virtue of an office caused by the expiration of the learn of office of such Commissioner or other wise shall be filled by appointment within one month of the occurrence of such vacancy.
